Section 3 in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953
3. Form of application by Ala Malik.
- An application under sub-section (1) of section 4 of the Act shall be made in Form I and may be presented by the ala malik or, where there are more than one ala maliks in any land, by any one or more of them either personally or through a legal practitioner or a recognized agent.(2)Compensation shall be determined by the Collector Khewat-wise and all proceedings, whether started on the application of the ala malik or suo motu in respect of land in one Khewat shall be deemed by the Collector to be one case.
